SIMPLEX INFRASTRUCTURES LTD Vs. RANJEET MECHATRONICS LTD

JUDGEMENT

(1.) By way of present writ-application the writ-applicant herein has challenged the order dtd. 16/12/2020 passed below Ex.6 in Execution Petition No.404 of 2020 whereby by the said order the bank account of the writ-applicant came to be attached exparte without giving an opportunity of hearing.

(2.) Being aggrieved by the said order passed below Ex.6 dtd. 16/12/2020 in execution petition the writ-applicant herein preferred the present writ-application challenging the said order as referred above. Notice came to be issued on 27/1/2021.

(3.) Pending the present writ-application the learned advocate appearing for the writ-applicant withdrew his appearance and order came to be passed on 10/1/2022 wherein it was ordered that the name of Mr. Hardik P. Modh, the learned advocate appearing for the writ-applicant came to be deleted from the cause list. Accordingly fresh notice came to be issued on 10/1/2022. Notice is not received back.